Section 288(a) in Criminal Court Rules of the High Court of Judicature at Patna
(a)When an application is made for the refund of a fine or a miscellaneous receipt [heads (b) and (d) to (f) of rule 267] the payment order shall be prepared by the Accountant in Form No. (A) 4 after checking the application by a reference to the fine. Register or Miscellaneous Receipt Register (rule 320) and the Magistrate-in-charge at the time of passing the refund order, shall note the repayment against the entry of the receipt in such register. The payment order shall also be noted in the Register of Payment Order [Form no. (A) 9] and initialled by the Magistrate-in-charge.
